High Courts09 Jan 1998Disposed Of
Shri Ram Industrial Enterprises Limited Vs Union of India (UOI)
Allahabad High Court · (1998) 99 ELT 47
Central Excise Rules, 1944 — Rule 173Q, 57A, 57CC, 57I, 57QCentral Excises and Salt Act, 1944 — Section 11
COURT ARCHIVE
Allahabad High Court judgments, 1998
1,478 judgments · page 74 of 74
High Courts09 Jan 1998Dismissed
Om Prakash Gupta Vs Branch Manager, State Bank of India, Kaka Deo Branch, Kanpur Nagar and others
Allahabad High Court · (1998) 3 AWC 2128
High Courts09 Jan 1998Allowed
Mohammad Shafi Vs Baru & Ors.
Allahabad High Court · (1998) 01 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 147, 148, 307, 324, 325
High Courts09 Jan 1998Dismissed
State of U.P. Vs Ram Singh and Others
Allahabad High Court · (1998) 01 AHC CK 0047
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts09 Jan 1998Allowed
Markandey Rai Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 755 : (1998) 3 UPLBEC 1855
Constitution of India, 1950 — Article 14, 16, 226
High Courts08 Jan 1998
Ashim Adhikari Vs State of U.P.
Allahabad High Court · (1998) 2 AWC 948 : (1998) CriLJ 2352
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 20, 50, 8
High Courts08 Jan 1998Disposed Of
Babu Ram Vs State of U.P. and others
Allahabad High Court · (1998) 1 AWC 753 : (1998) RD 383 : (1998) 2 UPLBEC 951
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 11C, 12, 12(1), 12(6), 14Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B(5), 35
High Courts07 Jan 1998Allowed
Ahmad Azmi and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1998) 01 AHC CK 0065
Penal Code, 1860 (IPC) — Section 363, 366
High Courts07 Jan 1998Partly Allowed
Dhyan Singh Vs District Panersayat Raj Officer and Others
Allahabad High Court · (1998) 01 AHC CK 0062
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14
High Courts07 Jan 1998Allowed
Smt. Meera Devi Vs State of U.P. and others
Allahabad High Court · AIR 1998 All 157 : (1998) 1 AWC 716 : (1998) 2 UPLBEC 922
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12, 12(11), 12(6), 14, 14(1)
High Courts07 Jan 1998
Nagar Nigam, Kanpur Vs VIIIth Addl. District Judge, Kanpur and another
Allahabad High Court · AIR 1998 All 190 : (1998) 2 AWC 1061
Uttar Pradesh Municipal Corporation Act, 1959 — Section 174Uttar Pradesh Municipalities Act, 1916 — Section 140
High Courts07 Jan 1998
Noorul Hasan Vs Assistant Sub-Divisional Magistrate, Fatehpur and another
Allahabad High Court · (1998) 2 AWC 1054
Uttar Pradesh Road Side Control Act, 1945 — Section 13, 5
High Courts06 Jan 1998Allowed
Matai @ Mata Prasad Vs State of U.P.and OthersWrit Petition No.602 (HC) of 1996
Allahabad High Court · (1998) 01 AHC CK 0060
Uttar Pradesh Prisoners Release on Probation Act, 1938 — Section 2
High Courts06 Jan 1998Allowed
Abdul Malik Vs Adhikshak,Janpad Karagar BareNly & Ors.
Allahabad High Court · (1998) 01 AHC CK 0055
National Security Act, 1980 — Section 3(2)
High Courts06 Jan 1998
Singhal Coke Industries, Rampur and others Vs State of U.P. and others
Allahabad High Court · AIR 1998 All 187 : (1998) 2 AWC 1000
High Courts06 Jan 1998Dismissed
Hi-Tech Flexo Text (P) Ltd. Vs CEGAT
Allahabad High Court · (1998) 99 ELT 39
Central Excises and Salt Act, 1944 — Section 35F
High Courts05 Jan 1998Allowed
Ram Kumar Vs Commissioner,Jhansi
Allahabad High Court · (1998) 01 AHC CK 0050
Arms Act, 1959 — Section 17
High Courts04 Jan 1998
Ramesh Chandra Vs State of U. P. and others
Allahabad High Court · (1998) 1 AWC 650 : (1998) 2 UPLBEC 1144
Uttar Pradesh Chikitsa Shiksha Adhinasth Karyalay Samooh G (Takniki) Sewa Niyamawali, 1991 — Rule 26